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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Authority for Advance Rulings (Customs, Central Excise and Service Tax) Procedure Regulations, 2005

(4)No person other than an applicant or the concerned Commissioner or their authorized representative, shall be heard in person save by special leave of the Authority.